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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(2)(f) in The Tripura University Act, 2006

(f)the assessment of a business owned by any person whose estate or any portion of whose estate is under the control of the Court of Wards, the Administrator-General, the Official Trustee, or any receiver or manager appointed by or under any order of a Court;